High Courts18 Apr 2006Disposed Off
Vijay Industries and Projects Ltd. Vs NTPC Limited
Delhi High Court · (2006) 04 DEL CK 0118
Arbitration and Conciliation Act, 1996 — Section 11, 12, 28, 28(1), 28(2)
COURT ARCHIVE
Delhi High Court judgments
1,29,596 judgments · page 5,126 of 6,480
High Courts18 Apr 2006Dismissed
Deluxe Stores Vs Allahabad Bank
Delhi High Court · (2006) 04 DEL CK 0117
Civil Procedure Code, 1908 (CPC) — Order 12 Rule 6, Order 7 Rule 11, Order 8 Rule 10, 100, 151Delhi Rent Control Act, 1958 — Section 14(1)Specific Relief Act, 1963 — Section 16
High Courts18 Apr 2006Disposed Off
Shri Gagandeep Singh Vs Shri B.R. Arya, Shri Ranbir Singh and Shri Manpreet Singh
Delhi High Court · (2006) 4 CivCC 213 : (2006) 129 DLT 544
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Contract Act, 1872 — Section 27Partnership Act, 1932 — Section 36
High Courts18 Apr 2006
Shri Ravinder K. Saini Vs American Express Bank Ltd.
Delhi High Court · (2006) 04 DEL CK 0115
Industrial Disputes Act, 1947 — Section 2, 2A, 33C
High Courts18 Apr 2006Disposed Off
Mrs. Sarabjit Singh Vs Mr. Gurinder Singh Sandhu and Others
Delhi High Court · (2006) 04 DEL CK 0114
Civil Procedure Code Amendment Act, 2002 — Section 16Civil Procedure Code, 1908 (CPC) — Order 11 Rule 1, Order 11 Rule 14, Order 11 Rule 15, Order 11 Rule 2, Order 12 Rule 6
High Courts18 Apr 2006
Francois Xavier Bagnoud India Society Vs Mr. Jagdish Harsh and Others
Delhi High Court · (2006) 04 DEL CK 0113
High Courts18 Apr 2006Disposed Off
Dr. Chetan Chopra Vs Union of India (UOI) and Others
Delhi High Court · (2006) 04 DEL CK 0112
Arbitration and Conciliation Act, 1996 — Section 11(6)
High Courts18 Apr 2006Disposed Off
Purna Nand Vs Municipal Corporation of Delhi
Delhi High Court · (2006) 3 ARBLR 401 : (2006) 129 DLT 493
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts18 Apr 2006Disposed Off
D.D. Leasing Limited Vs Morgan Tectronics Ltd. and Others
Delhi High Court · (2006) 04 DEL CK 0096
Arbitration and Conciliation Act, 1996 — Section 11(6)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Apr 2006Disposed Off
S.R. Construction Co. Vs Delhi Development Authority
Delhi High Court · (2006) 04 DEL CK 0091
Arbitration and Conciliation Act, 1996 — Section 11, 11(6)
High Courts18 Apr 2006Dismissed
IG Technical and Economic Services Private Limited Vs Aman Travel P. Ltd.
Delhi High Court · (2006) 131 DLT 624 : (2006) 89 DRJ 246
High Courts18 Apr 2006Dismissed
IG Technical and Economic Srvices Private Limited Vs Aman Travel P. Ltd.
Delhi High Court · (2006) 131 DLT 624 : (2006) 89 DRJ 246
High Courts18 Apr 2006Dismissed
Navendra Kumar Vs M.T.N.L
Delhi High Court · (2007) 2 SLJ 304
Mahanagar Telephone Nigam Limited (Conduct, Discipline and Appeal) Rules, 1998 — Rule 25, 27, 5(43)
High Courts18 Apr 2006
Anurag Singh Vs The State
Delhi High Court · (2006) 88 DRJ 777 : (2006) 3 RCR(Criminal) 441
Criminal Procedure Code, 1973 (CrPC) — Section 173(8)Penal Code, 1860 (IPC) — Section 120B, 201, 419, 420, 467Telegraph Act, 1885 — Section 20, 21, 25, 26
High Courts18 Apr 2006Dismissed
Union of India (UOI) and Others Vs Sushma Jain
Delhi High Court · (2006) 88 DRJ 714
Legal Services Rules, 1957 — Rule 4, 6, 6A, 7
High Courts18 Apr 2006
Poysha Power Generation Pvt. Ltd. Vs Doctor Morepen Limited and Kare Labs Pvt. Limited
Delhi High Court · (2006) 32 PTC 643
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2Evidence Act, 1872 — Section 91, 92, 92(1)Negotiable Instruments Act, 1881 (NI) — Section 138
High Courts18 Apr 2006Allowed
Asia Today Limited and Another Vs Sinhal Metal Industries Limited and Another
Delhi High Court · (2006) 04 DEL CK 0019
Civil Procedure Code, 1908 (CPC) — Order 29 Rule 1, Order 37 Rule 2, Order 37 Rule 3(5), 151Companies Act, 1956 — Section 291
High Courts18 Apr 2006Dismissed
Suman Sehgal Vs Union of India (UOI) and Another
Delhi High Court · AIR 2006 Delhi 216 : (2007) 138 CompCas 988 : (2006) 203 CTR 129 : (2006) 88 DRJ 721 : (2006) 3 RCR(Civil) 320 : (2007) 73 SCL 286 : (2006) 154 TAXMAN 195
Constitution of India, 1950 — Article 19(1), 21, 226Criminal Procedure Code, 1973 (CrPC) — Section 10, 100, 104, 165, 165(1)Foreign Exchange Management Act, 1999 — Section 10, 10(3), 12, 13, 14
High Courts17 Apr 2006Dismissed
Commissioner of Income Tax Vs Illac Investment (P) Ltd.
Delhi High Court · (2007) 207 CTR 687 : (2006) 287 ITR 135
Companies Act, 1956 — Section 72, 75, 77Income Tax Act, 1961 — Section 68
High Courts17 Apr 2006Dismissed
Power Grid Corporation of India Ltd. Vs Canara Bank
Delhi High Court · (2006) 04 DEL CK 0120
Capital Issues (Control) Act, 1947 — Section 3(2), 3(4)Companies Act, 1956 — Section 108, 108(1), 10F, 111, 111(1)Income Tax Act, 1961 — Section 193, 80L